AMBAR KUMAR Vs. VIIITH ADDL DISTRICT JUDGE MUZAFFARNAGAR

JUDGEMENT

(1.) Heard learned Counsel for the Petitioner.

(2.) After elevation of the learned Counsel for the contesting Respondent to the Bench of the Uttranchal High Court, contesting Respondent has not engaged any other counsel.

(3.) Petitioner is Defendant in original suit No. 498 of 1985 instituted by contesting Respondents. Petitioner raised the objection in respect of valuation and court fee regarding which issue No. 5 was framed. The said issue was decided as preliminary issue and against the Petitioner. IInd Additional Munsif, Muzaffarnagar through order dated 6.10.1990 decided the said issue in favour of the Plaintiff. Against the said order Defendant-Petitioner filed civil revision No. 166 of 1990. VIII Additional District Judge, Muzaffar Nagar dismissed the revision on 17.5.1991 hence this writ petition.